High Courts09 Feb 2017
Sanjay Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0167
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 409, Section 34,
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 118 of 131
High Courts09 Feb 2017Dismissed
Shri Benedito (Betty) Dias alias Benidict Dias, & Ors. Vs Shri Armando Benedita Fernandes, & Ors.
Bombay High Court · (2017) 02 BOM CK 0160
Code of Civil Procedure, 1908, Section 47 - Questions to be determined by the Court executing decreeLimitation Act, 1963, Article 136, Article 135
High Courts09 Feb 2017
Shri Dharma V. Chodankar, son of Vasudev Chodankar, & Ors. Vs State of Goa, through its Chief Secretary, & Ors.
Bombay High Court · (2017) 02 BOM CK 0159
Goa Co-operative Societies Act, 2001, Section 59A, Section 59(11)
High Courts09 Feb 2017Allowed
Smt. Asha Harishchandra Parsekar alias Smt. Alka Toraskar Vs Shri Ashok Anant Toraskar
Bombay High Court · (2017) 02 BOM CK 0153
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts09 Feb 2017Dismissed
Mrs. Rabia A. Khan Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 867 : (2017) ALLMRCri 2028 : (2017) 2 BomCR(Cri) 299 : (2017) 2 MhLJCrl 183
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 156, Section 173, Section 174Penal Code, 1860 (IPC) - Section 306
High Courts09 Feb 2017Dismissed
Mrs. Manisha Umaraosing Chavhan Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 573 : (2017) LIC 1605
Constitution of India, 1950 - Article 14, Article 226
High Courts09 Feb 2017Allowed
Nitin Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 255 : (2017) ALLMRCri 1258 : (2017) 2 BomCR(Cri) 449 : (2017) 2 MhLJCrl 56
Constitution of India, 1950 - Article 226Maharashtra Police Act, 1951 - Section 56, Section 57
High Courts09 Feb 2017Allowed
Gajanan Sahakari Sakhar Karkhana Ltd Vs M/s Yashsree, Engineering Works
Bombay High Court · (2017) 2 ALLMR 407 : (2017) 3 MhLJ 517
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10
High Courts08 Feb 2017
Anita Manohar Tayade Vs Returning Officer, Amravati Zone No.3, Education Department
Bombay High Court · (2017) 02 BOM CK 0236
Maharashtra Municipal Corporations Act,1949, Section 10(1)(h)
High Courts08 Feb 2017
Kisna Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0215
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur
High Courts08 Feb 2017Allowed
M/s.Jethmal Mulji Thakkar Vs Maharashtra State Cooperative Marketing Federation Ltd.
Bombay High Court · (2017) 02 BOM CK 0208
Arbitration and Conciliation Act, 1996, Section 21, Section 37, Section 34 - Commencement of arbitral proceedings - Appealable orders - Application for setting aside arbitral awa
High Courts08 Feb 2017
Mrs. Maria Brazinha Fernandes wife of late Shri Antonio Joao Jose Marcel Fernandes Vs State Bank of India, & Ors.
Bombay High Court · (2017) 02 BOM CK 0183
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14(1) - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking po
High Courts08 Feb 2017
Raosaheb Pundlikrao Gondane Vs The Election Officer & Ors
Bombay High Court · (2017) 02 BOM CK 0172
Maharashtra Municipal Corporations Act,1949, Section 10(1)(h)
High Courts08 Feb 2017Partly Allowed
Suraksha Karmachari Sanghatana, Nagpur Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 451 : (2017) 2 CLR 75 : (2017) 2 LLJ 123
Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 - Section 3(4)(b)
High Courts08 Feb 2017Allowed
Ashok Vitthalrao Chahande Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 847 : (2017) ALLMRCri 1949
Evidence Act, 1872 - Section 3, Section 32Penal Code, 1860 (IPC) - Section 302
High Courts08 Feb 2017Dismissed
Motiram Vs The State of Maharashtra
Bombay High Court · (2017) 2 CLR 319 : (2017) LabLR 423 : (2017) 1 LLJ 759 : (2017) 3 MhLJ 853
Constitution of India, 1950 - Article 226Industrial Disputes (Bombay) Rules, 1957 - Rule 62(4)Industrial Disputes Act, 1947 - Section 18(1), Section 2(p), Section 25
High Courts08 Feb 2017Disposed Off
Sinhcad Technical Education Society Vs Tax Recovery Officer
Bombay High Court · (2017) 293 CurTR 109 : (2017) 246 Taxman 26
Income Tax Act, 1961 - Section 220(6)
High Courts08 Feb 2017Disposed Off
S. Kumar Construction Co. Vs Municipal Corporation of Greater Bombay
Bombay High Court · (2017) 2 ALLMR 291 : (2017) 2 ArbiLR 386 : (2017) 2 BCR 481 : (2017) 2 CTC 1 : (2017) 2 MhLJ 718
High Courts07 Feb 2017Dismissed
HSH Nordbank AG Vs m. v. Dianthe, & Anr.
Bombay High Court · (2017) 02 BOM CK 0220
High Courts07 Feb 2017Allowed
Mr. Dhanpal Tamanna Gulavane Vs L & T Finance Ltd. And ors.
Bombay High Court · (2017) 02 BOM CK 0201
Arbitration and Conciliation Act, 1996, Section 37, Section 34 - Appealable orders - Application for setting aside arbitral award